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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(5)(c) in Andhra Pradesh Goods and Services Tax Act, 2017

(c)the State tax shall first be utilised towards payment of State tax and the amount remaining, if any. may be utilised towards the payment of integrated tax;